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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(6) in Bihar Marriage Registration Rules, 2006

(6)In such cases the Marriage Deputy Registrar General if satisfied after making necessary inquiry will provide his guidance in writing to the Marriage Registrar who shall enter it in relevant column of the Marriage Register.Marriage Registration Number shall be given in such cases only when permitted by the Marriage Deputy Registrar General, otherwise Registration number shall not be filled up.